Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13A] [Entire Act] State of Kerala - Subsection Section 13A(2) in Kerala Land Assignment Rules, 1964 (2)Lease or license of land within the port limits for non-marine purposes shall be made by the concerned officers of the Revenue Department in consultation with the port department.
